Mohammad Abdul Waseem Abdul ... vs Firoz Khan Bismillah Khan
2021 Latest Caselaw 16514 Bom

                                            (1)                    944 cra 269.18

                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD

                944 CRIMINAL REVISION APPLICATION NO.269 OF 2018

                      MOHAMMAD ABDUL WASEEM ABDUL QUADAR
                                    VERSUS
                           FIROZ KHAN BISMILLAH KHAN

                                             ...
                    Advocate for Applicant : Mr. Sayyed Tauseef Yaseen
                      Advocate for Respondents : Mr. Kasliwal Ajit D.
                                             ...

                                        CORAM :   M.G. SEWLIKAR, J.

                                        DATE :    29th November, 2021

P.C.:-

                   Learned counsel Shri Syed Tauseef Yasin seeks time.              Learned

counsel Shri Kasliwal seeks leave to produce copy of judgment of C.J.J.D.,

Aurangabad by which suit is decreed. Leave granted. Stand over to 20 th

December, 2021.

[M.G. SEWLIKAR, J.]

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